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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Debt Relief Rules, 1977

(1)The Debt Settlement Officer shall record the evidence and peruse the document produced by the parties or by their witnesses on the matters referred to in Sections 19 (1) and 20 and pronounce his decision in accordance with sub-rule (2) in respect of each debt.